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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in The Orissa Conduct of Examinations Act, 1988

(2)Where any act or omission constitutes an offence punishable under. this Act and also under any other Act, the offender found guilty of such offence shall be liable to be punished under the other Act and not under this Act.